Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 161] [Entire Act] State of Tamilnadu - Subsection Section 161(4) in Tamil Nadu Panchayats Act, 1994 (4)The income derived from fees on licences under section 159 and on permission under section 160 shall, if received by the Panchayat Union Council, credited to the funds of the Village Panchayat concerned.
